Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Shanti Devi Educational Trust Rewari ... on 20 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.10 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10671/2018
(Arising out of impugned final judgment and order dated 23-02-2017
in ITA No. 282/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE COMMISSIONER OF INCOME TAX
(EXEMPTIONS) CHANDIGARH Petitioner(s)
VERSUS
SHANTI DEVI EDUCATIONAL TRUST REWARI Respondent(s)
(FOR ADMISSION and I.R. and IA No.51383/2018-CONDONATION OF DELAY
IN FILING and IA No.51386/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 20-04-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. D.L. Chidananda, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ved Jain, Adv.
Mr. Pranjal Srivastava, Adv.
Mr. Subodh S. Patel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.04.20 16:49:38 IST Reason:(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER